Supreme Court - Daily Orders
Union Of India vs Om Prakash And Anr Etc on 4 August, 2014
² ITEM NO.25 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
11614-11615/2014
(Arising out of impugned final judgment and order dated 18/02/2013
in WP Nos. 7172 and 7164/2011 passed by the High Court of Delhi at
N. Delhi)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
OM PRAKASH AND ANR ETC Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/08/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Maninder Singh, ASG
Ms. Saroj Bala, Adv.
Ms. Bhakti P. Sethi, Adv.
Mr. Shreekant N. Terdal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed both on the ground of delay as well as on merits.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.08.11
12:52:01 IST
Reason: